Arya Marriage Validation Act, 1937

2. Marriage between Arya Samajists not to be invalid

Notwithstanding any provision of Hindu Law, usage or custom to the contrary no marriage contracted whether before or after the commencement of this Act between two persons being at the time of the marriage Arya Samajists shall be invalid or shall be deemed ever to have been invalid by reason only of the fact that the parties at any time belonged to different castes or different sub-castes of Hindus or that either or both of the parties at any time before the marriage belonged to a religion other than Hinduism.

Foot Notes

1. Extended to and brought into force in Dadra and Nagar Haveli, with effect from 1st July, 1965 by Regulation 6 of 1963, section 2 and Schedule I.

2. Substituted by the Adaptation of Laws 1950, for the former sub-section (2).

3. Substituted by the Adaptation of Laws (No. 3) Order, 1956, for the words "Part B States".